UTTAM DATTATRAYA KAHANE Vs. CHANDRAMOHAN HANGEKAR

JUDGEMENT

(1.) Heard. Rule, made returnable and heard forthwith by consent.

(2.) The Petitioner claims to be a beneficiary under Project Affected Category and, the Respondents, having not adhered to the directions, of learned Judge, Industrial Court, dt.15.4.2008 in Complaint (ULP) No. 192/1997, the Petitioner filed Complaint No. 15/2009, before the learned Judge, Labour Court at Ahmednagar, who, in turn, issued process summons against Respondents Government servants by order dt. 9.10.2009 which, was questioned by the Respondents by filing Revision ULP No. 59/2009. Learned Industrial Court by order dt.4.2.2010, set aside the orders of issuance of process summons. These orders are impugned in the present writ.

(3.) Mr. Barde had a predominant thrust of the submission that the learned Judge, Industrial Court, should have dealt with the judgment in the matter of N.J. Lavankar and Ors. v. Anil Devidas Garad, 2007 5 MhLJ 214) in its true spirit.